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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(2)All the lands, buildings and other property movable and immovable, vested in the former Authority and all assets, rights and interests vested in, and all outstanding debts, liabilities and obligations incurred by the former Authority in connection therewith, shall be transferred to and shall vest in the Authority without further assurance.